AKHTATH KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioner in connection with an FIR No.48/2022 registered at Police Station Rasmi, District Chittorgarh, wherein he is charged for offences punishable under Ss. 8/18 and 29 of NDPS Act.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case. He also submits that recovered contraband is below commercial quantity and he is in judicial custody since considerable time. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioner.

(3.) Learned Public Prosecutor opposed the bail application. Having heard learned counsel for the parties and considering the fact that recovered contraband is below commercial quantity, without expressing any opinion on merits of the case, this Court deems it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.